VA PUGALZHENDI Vs. COMMISSIONER BENGALURU DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard the learned counsel for the respective parties.

(2.) The petitioner has sought for a direction to the respondent Nos.1 and 2 for issue of lease agreement as per the allotment letter No.296/08 dated 18.01.2008 of the respondent No.1 relating to the property in question.

(3.) The petitioner is claiming to be an allottee of site No.3-A situated at HAL 3rd stage, Konena Agrahara, Bengaluru-560017 measuring to an extent of 346.72 meters allotted vide allotment letter No.296/2008 dated 18.01.2008 by the respondent No.1. It is contended that in terms of the said allotment letter, the petitioner was directed to pay a sum of Rs.17,33,606.00 for a period of 30 years with annual lease amount of Rs.3,14,302.00 or lumpsum amount at one time. However, the petitioner has voluntarily paid the entire amount of Rs.17,57,919.00 on 01.10.2012. The break up figures are indicated as under: